Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A] [Entire Act] State of Haryana - Subsection Section 5A(iv) in The Haryana Ceiling of Land Holdings Act, 1972 (iv)a waqf as defined in clause (ii) of section 3 of the Waqf Act, 1954 (Parliament Act 29 of 1954); or
